ALOK MEHTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the FIR dated 26.10.2020 being FIR/case crime No.174 of 2020, under Section 324 of IPC, registered at P.S. Cantt., District Dehradun.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioner that the offence under Sections 324 IPC is a compoundable offence.